Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Tripura - Subsection Section 37(3) in Tripura Public Demand Recovery Act, 2000 (3)Any decision or modification so made by the State Legislature shall be published in the Official Gazette, and shall, thereupon, take effect.
